Section 36 in Rabindranath Tagore University Act, 2017
36. Faculties.
(1)The University shall include Faculty of Arts, Science, Law, Medicine, Technology, Agriculture, Engineering, Commerce, Management Science, Mass Communication, Environmental Science and Indian Fine Arts and such other Faculties as may be prescribed by the statutes.(2)Each Faculty shall, subject to the control of the Academic Council, have, charge of teaching, the courses of study and the research work including delivery of consultancy services in such subjects as may be assigned to such Faculty by the Ordinances.(3)Each Faculty shall consist of:(i)the Dean of the Faculty;(ii)the Heads of the Departments comprised in the Faculty;(iii)such teacher of subjects assigned to the Faculty as may be appointed to the faculty by the Academic Council;(iv)such teachers of subjects not assigned to the Faculty but having, in the opinion of the Academic Council, an important bearing on those subjects, as may be appointed to the Faculty by the Academic Council:Provided that a teacher so elected shall hold office for a period of two years from the date of his election;(v)such other persons as may be appointed to the Faculty by the Academic Council on account of their possessing expert knowledge in a subject or subjects assigned to the Faculty.
